A SASIDHARAN Vs. CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD REP BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) THE writ Petition in W.P.No.11412 of 2002 is filed for issuance of a Writ of declaration declaring that the Chennai Metropolitan Water Supply and Sewerage Board constituted under Act XXVIII of 1978 had constitutionally become defunct and cannot exercise any power of local bodies duly constituted in accordance with constitution 74th Amendment and ultravires, violating Article 243P, 243R, 243W, 243X, 243Y, 243Z and 243ZF of the Constitution of India read with XIIth Schedule of the Constitution of India.

(2.) THE writ Petition in W.P.No.11412 of 2002 is filed for issuance of a Writ of certiorarified mandamus to call for the records relating to the disconnection notice of the second respondent in his notice dated 14.3.2002 and quash the same, consequently directing the respondent Board to provide independent water service connection to the petitioner's unit or a common connection to all the residential flats, in proportionate to the pipe width, otherwise, available to an independent house, which is assessed to water tax over the annual value of "Rs.300/- in accordance with Section 45 of the Act 28 of 1978 .